On 6-2-2026, 36 Private Member Bills were introduced in Rajya Sabha, including both amendment Bills of existing Acts and new Bills introducing new Acts, which can bring major changes in legislative structure of India.
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Bharatiya Nyaya Sanhita (Amendment) Bill, 2024:
Main Objectives:
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To include a provision for punishment of persons who incites a person or group of persons to commit offence under Section 103.
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To make the law stricter when it comes to offence committed under Section 196.
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To make the punishment severe when a person commits offences mentioned in Section 298 and 299 repeatedly.
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Constitution (Amendment) Bill, 2024:
Main Objective is to ensure adequate representation of Persons with Disabilities in electoral bodies; it is ideal to provide reservation for them in the Local Self Government bodies.
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Census (Amendment) Bill, 2025:
Main Objective is to make periodical census a legally enforceable obligation on the part of Central Government.
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Representation of the People (Amendment) Bill, 2025:
Main Objectives:
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to ensure the legal accountability of electoral promises made by political parties and candidates.
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to establish an efficient monitoring framework through the Manifesto Implementation Monitoring Committee, composed of eminent legal, electoral and civil society representatives, tasked with evaluating progress and recommending corrective measures.
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It also introduces provisions for public disclosure of manifestos and implementation reports, leading towards citizen engagement and trust.
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Environment (Protection) Amendment Bill, 2025:
Main Objectives: to establish Loss and Damage Tribunal is a step towards speedy remedy in environmental loss and damage claims.
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Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Bill, 2025:
Main Objective:
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Public servants often handle a high volume of cases, and negligence can sometimes stem from a lack of accountability. Increasing the minimum punishment from 6 months to one year emphasizes the gravity of neglect and signals that willful negligence will not be tolerated.
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When public servants know that departmental actions like suspension, demotion, or reprimand are possible, they are more likely to approach SC/ST cases with diligence and seriousness.
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Clinical Establishments (Registration and Regulation) Amendment Bill, 2025:
Main Objective:
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proposes public disclosure of inspection reports and a searchable national register, enabling citizens to make informed choices.
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To align the Act with digital health reforms, promoting patient-centric governance, and empowering state authorities with tools for effective compliance monitoring and redressal.
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National Commission for Women (Amendment) Bill, 2025:
Main Objective: to enhance the tenure of Members to ensure continuity and institutional memory; provides for the engagement of experts, field officers, and an Investigative Wing to strengthen inquiry and coordination; empowers the Commission with enforceable powers akin to those of a civil court; introduces penalties for wilful disobedience or obstruction; and ensures accountability of State Governments in filling vacancies and implementing recommendations.
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Food Safety and Standards (Amendment) Bill, 2026:
Main Objective: To curb misleading and harmful advertising practices the Bill introduces a dedicated regime restricting advertisements of high-fat, high-sugar and high-salt foods, prohibits targeted marketing to children, mandates visible health warnings, and places liability on advertisers, digital platforms and influencers. Penalties for misbranding, mislabelling, misleading advertisements and non-compliance with enforcement directions are substantially enhanced, including provisions for imprisonment in cases of serious public-health impact.
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Commission for Air Quality Management in National Capital Region and Adjoining Areas (Amendment) Bill, 2026:
Main Objective: to create a more effective, accountable and scientifically grounded mechanism to prevent, control and abate air pollution in Delhi
NCR and adjoining areas, thereby safeguarding public health and environmental quality.
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Constitution (Amendment) Bill, 2026:
Main Objective: to provide for social diversity in the appointment of Judges to the Supreme Court and High Courts, proportional to the population of Scheduled Castes, Scheduled Tribes, and Other Backward Classes and to bring transparency in judicial appointments in higher judiciary. Providing for reservation in judicial appointments, with an aim to promote social diversity, will definitely help in improving the quality of judicial decisions, enhancing public confidence, bringing transparency to judicial appointments and upholding the constitutional values of equality and inclusivity.
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Airline Passengers’ Rights Bill, 2024:
Main Objective: is to define, extend, and protect the rights of individuals availing air carrier services and to prevent their exploitation in terms of air fares, basic amenities, and unjust profits for air service providers and ensure due compensation in case of undue delays, loss or damage of luggage etc. so as to make air travel more affordable, convenient and transparent.
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Employees’ Wellbeing Bill, 2025:
Main Objective: is to promote wellbeing of full-time, temporary, and contractual employees in their workplace by limiting working hours, fixing leaves addressing mental health concerns, and ensuring appropriate compensation.
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Regulation of Animal Breeding Bill, 2025:
Main Objective: to provide for regulation of animal breeders and owners and to
prohibit the inbreeding and cross-breeding of non-indigenous domestic
and pet animals in the country.
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National Commission for Fishermen (Welfare and Support) Bill, 2025:
Main Objective: to provide for the constitution of a National Commission for the Welfare and Support of Fishermen and for the promotion and development of the Fisheries industry, ensuring the welfare of fishermen and the fish cultivators, workers etc. engaged in the industry and encouraging exports associated with it.
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Educational Consultancies Regulation Bill, 2025:
Main Objective: to provide for a regulatory regime to oversee and ensure
quality and ethical practices of educational consultancies in the country.
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Right to Disconnect Bill, 2025:
Main Objective: to provide employees with the right to disconnect from work-related communications outside working hours by establishing comprehensive framework for work-life balance to protect the mental health and well-being of
employee, and to ensure equitable labour practices in the digital age.
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Small Claims Court Bill, 2025:
Main Objective: to provide for the establishment of Small Claims Courts across India to ensure speedy, cost-effective, and simplified resolution of minor civil disputes.
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Persons with Rare and Life-Threatening Diseases (Financial Support and Medical Entitlement) Bill, 2025:
Main Objective: to provide for the identification, free medical treatment, and financial assistance and support to persons suffering from rare and life-threatening diseases, for the establishment of a statutory Treatment of Rare and Life-threatening Diseases Fund and to provide for its governance structure.
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Kisan Jeevan Suraksha evam Durghatna Pratipurti Adhiniyam, 2025:
Main Objective: to provide for mandatory insurance and compensation for death or disability of farmers and agricultural workers caused during agricultural activities, leveraging digital tools, safety incentives, and public-private partnerships.
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Pravasi Bharatiya Kaushal evam Pratibha Prerak Adhiniyam, 2025:
Main Objective: to provide for the establishment of a statutory authority to mobilize the skills, talents, and resources of the Indian diaspora for national development, fostering knowledge transfer, investment, and innovation.
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National Ranking and Accreditation Authority for Higher Educational Institutions Bill, 2025:
Main Objective: to provide for the establishment of a statutory authority for ranking and accreditation of higher educational institutions in the country,
ensuring transparency, excellence, and alignment with national and global standards.
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Online Matrimonial and Dating Services (Promotion and Regulation) Bill, 2026:
Main Objective: to provide for the prohibition of casual online dating services that promote transient and superficial relationships, while promoting and regulating serious matrimonial services aligned with cultural and familial
ethos of the country; to protect users, particularly women and youth, from exploitation, harassment, and social harms; to preserve family structures and national social fabric.
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Medical Gases (Quality, Safety and Regulation) Bill, 2026:
Main Objective: to provide for the establishment of a National Authority and State Authorities for regulating quality standards, licensing, inspection, current good manufacturing practices compliance, and safe manufacture, storage,
distribution, and use of medical gases.
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Delivery Platforms (Verification of Antecedents of Delivery Personnel) Bill, 2026:
Main Objective: to provide for mandatory verification of antecedents of every
delivery personnel employed by delivery platforms or other employers to ensure safety of consumers, maintenance of a mandatory register of delivery personnel.
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Artificial Intelligence (Human Health and Medical Education) Regulation Bill, 2026:
Main Objective: to provide for a comprehensive, scientific and patient-centric statutory framework for the ethical, safe and disciplined use of Artificial Intelligence in human health, clinical research and medical education; to enable Government and private hospitals, research institutions and medical colleges to utilize Artificial Intelligence to enhance patient care, prescription safety, clinical trials, drug discovery and medical education under strict human oversight; to ensure patient safety, data protection, accountability and transparency; to establish a statutory regulatory authority for the purpose.
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Virtual Court Proceedings Bill, 2026:
Main Objective: to provide for proceedings of all Courts, Tribunals and Commissions to be held virtually in order to facilitate efficient and timely judicial proceedings, mitigate delays, reduce costs and increase convenience for all parties involved.
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Temple Autonomy, Governance and Cultural Heritage Management Bill, 2026:
Main Objective: to give effect to the constitutional guarantee of religious autonomy under articles 25 and 26 of the Constitution of India by providing a national framework for autonomous, transparent, community-led and professionally governed management of Hindu temples and religious endowments; to ensure protection of India’s temple heritage, rituals and traditions; to secure financial integrity and optimal utilisation of temple assets for religious and community welfare purposes.
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Medical Response Infrastructure and Training Bill, 2026:
Main Objective: to recognise emergency survival during the Golden Hour as a public health right intrinsically linked to the right to life; to establish a decentralized national emergency survival ecosystem through mandatory public access defibrillation, universal life-support education, digital integration of emergency response assets, legal protection for citizen responders, and coordinated institutional responsibility across public and private sectors.
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Domestic Workers (Social Security and Welfare) Bill, 2026:
Main Objective: to provide for the social security, welfare, regulation of employment conditions, dignity of labour, and protection of the rights of domestic
Workers.
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Shakti Samman (Pay Parity for Women) Bill, 2026:
Main Objective: to enforce the fundamental right of women to equal pay for work of equal value; to prescribe objective standards for job evaluation to eliminate gender bias in remuneration; to establish the National Authority for Pay Parity of Women with distinct investigative and adjudicatory powers; to prohibit systemic wage discrimination and non-transparent pay practices.
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Critical Infrastructure (Resilience, Protection and Accountability) Bill, 2026:
Main Objective: to provide for the identification, designation, and protection of critical infrastructure of strategic importance; to establish a framework for its resilience through technological integration; to impose strict liability and accountability on parties responsible for failure of, or loss of lives due to
defects in the critical infrastructure.